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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Andhra Pradesh - Subsection

Section 108(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(5)The accounts of the Authority as certified by the Accountant General or any other person so authorized by him in this behalf, together with the audit report thereon, shall be forwarded annually to the Government, and the Government shall cause a copy of the same to be laid before the State Legislature.